A S BALARAMAN THAMPI Vs. S MICHAEL KING

JUDGEMENT

(1.) THE writ appeal has been filed against the impugned order of the learned single Judge dated 08. 04. 2003 passed in W. P. No. 20284 of 1999. As the present Writ Petition in W. P. No. 21127 of 2004 is connected with the writ appeal, both of them are disposed of by this common judgment.

(2.) HEARD learned counsel for the parties and perused the records.

(3.) IT appears that an advertisement was published in the year 1985 by the Indian Oil Corporation Limited inviting applications for Indane Gas Distributorship in Suchindrum area of Kanyakumari District. The appellant, 1st respondent, and many others applied for the said distributorship, and an interview was held for the selection.